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National Company Law Tribunal judgments

20,303 judgments · page 249 of 1,016

Tribunals and Commissions13 Mar 2024Dismissed

Karne Ramesh Babu Vs Kalzen Contech Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3236

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(a)Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017-Regulation 20(1A)IBBI (AAA) Rules, 2016-Rule 4
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Tribunals and Commissions13 Mar 2024

Vijay P. Lulla Vs Mr. Sumitendra Das & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3237

Insolvency and Bankruptcy Code, 2016-Section 66, 66(1), 68(i)(c), 68(i)(d), 68(i)(g), 68(c), 68(d), 71, 72, 73, 7, 19(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016-Regulation 35A
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Tribunals and Commissions13 Mar 2024

Kalpataru Packaging Products Pvt Ltd Vs Orinet Newsprint Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3238

Insolvency and Bankruptcy Code, 2016-Section 9, 14, 33, 33(2), 33(5), 34(4)(b), 35(1), 52, 53, 54, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 32ANational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Mar 2024

Mr. Vasudevan Gopu

National Company Law Tribunal · (2024) 03 NCLT CK 3241

Insolvency and Bankruptcy Code, 2016-Section 10, 12, 19, 22(3)(a), 30(6), 31, 33, 33(1), 33(2), 33(5), 34(1), 43, 45, 50, 52, 56, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 27, 39B, 39C, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4(2), 12, 12(3), 13, 15, 32A
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Tribunals and Commissions13 Mar 2024Disposed Of

MBL Infrastructure Limited & Anr. Vs Union Of India & Ors.

National Company Law Tribunal · (2024) 03 NCLT CK 3099

Insolvency and Bankruptcy Code, 2016-Section 60(5), 31(1), 238, 14, 60(6), 31, 30(2), 33(5)Income Tax Act, 1961-Section 244A, 221(1), 234A, 234B, 234C, 156A, 2(24), 2(43), 254, 251, 143(3), 153A, 220, 220(2), 271B, 271FNational Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions13 Mar 2024

Muktar Automobiles Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3244

Insolvency and Bankruptcy Code, 2016-Section 10, 4(1), 13, 14(1), 31(1), 33Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)
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Tribunals and Commissions13 Mar 2024Allowed

Safal Africa Limited Vs Safintra Roofing (India) Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3245

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 30(6), 31, 33, 33(2), 34(4), 34(4)(b), 35 to 50, 52, 52 to 54, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15, 32, 32A
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Tribunals and Commissions13 Mar 2024Allowed

Mr. Nandalal Khandelwal Vs M/s Aparna Polyflex Private Limited (In Liquidation)

National Company Law Tribunal · (2024) 03 NCLT CK 3119

Insolvency and Bankruptcy Code, 2016-Section 54(1), 9, 42, 53Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 45(3), 45, 38, Section 38, 15Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 6
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Tribunals and Commissions13 Mar 2024Allowed

Better World Technology Private Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0043

Companies Act, 2013 — Section 230, 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 8
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Tribunals and Commissions13 Mar 2024Disposed Of

Safal Africa Limited Vs Safintra Roofing (India) Limited

National Company Law Tribunal · (2024) 03 NCLT CK 0040

Insolvency and Bankruptcy Code, 2016 — Section 12, 14, 30(6), 31, 33, 33(2), 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 52, 53, 54, 56Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Regulation 4(2)(b), 15, 32A
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Tribunals and Commissions13 Mar 2024Disposed Of

AMNS Gandhidham Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0039

Companies Act, 2013 — Section 103, 230, 231, 232Companies (Compromises, Arrangements, and Amalgamations) Rules, 2016 — Rule 3, 5
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